A. GOLUGURI ABBU REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Since these two matters are inter-related, they are being disposed of by way of this common order.

(2.) Heard Sri S.Dilip Jayaram, learned counsel representing the learned counsel for the petitioner in W.P.No.15314 of 2019; learned Government Pleader for Civil Supplies; Sri B.Mayur Reddy; Sri Suresh Kumar Routhu, learned Standing Counsel for Union of India; and Sri N.Siva Reddy, learned counsel, apart from perusing the material available on record.

(3.) In W.P.No.15314 of 2019 petitioner is questioning the action of the respondents in not disposing of his representation, dated 09.09.2019, and allowing the establishment of the proposed Retail Outlet at Alamuru Village, East Godavari District, as illegal, arbitrary and violative of the principles of natural justice.